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Jammu And Kashmir High Court judgments

12,204 judgments · page 137 of 611

High Courts24 Feb 2021Disposed Of

Bablu Devi And Another Vs State Of J&K And Others

Jammu And Kashmir High Court · (2021) 02 J&K CK 0060

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 342, 381, 382Code Of Criminal Procedure, 1973 — Section 156(3), 320, 482
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High Courts19 Feb 2021Dismissed

Mehraj-Ud-Din Vs State Of Jk And Ors

Jammu And Kashmir High Court · (2021) 02 J&K CK 0092

Code Of Civil Procedure, 1908 — Order 40 Rule 1, Order 40 Rule 5, Order 47 Rule 1Constitution Of India, 1950 — Article 32, 136, 145
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High Courts19 Feb 2021Allowed

Fayaz Ahmed Lone Vs State Of J&K

Jammu And Kashmir High Court · (2021) 02 J&K CK 0033

Code Of Criminal Procedure, 1973 — Section 319, 319(1), 351Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 302, 307, 363, 366Arms Act, 1959 — Section 7, 25
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High Courts18 Feb 2021Dismissed

Danish Habib Wani Vs Ut Of J&K And Anr

Jammu And Kashmir High Court · (2021) 02 J&K CK 0099

Code Of Criminal Procedure, 1973 — Section 161, 164AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 307Arms Act, 1959 — Section 7, 27
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